Section 11 in Assam Town and Country Planning Act, 1959
11. Contents of Master Plan and Zoning Regulations.
- The Master Plan to be prepared as defined under Section 9, may include:-(a)A general land-use plan for residential, commercial, industrial, recreational and public and semi-public purposes;(b)Zoning plan;(c)Transportation plan including roads, railways, canals etc.;(d)Public utilities plan;(e)A report giving relevant data and information in respect of the proposals in the Plan and any other things which the State Government may deem necessary.
